MOHAN LAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Bail petitioner namely Mohan Lal, who is behind the bars since 28th Aug., 2017, has approached this Court in the instant proceedings filed under Sec. 439 of the Code of Criminal Procedure, praying therein for grant of 10 days interim bail in case FIR No. RC.9(S)/2017,dated 22nd July, 2017 under Sections 302, 330, 331, 348, 323, 326, 218, 195, 196, 201 read with Sec. 120B, registered with CBI/SC1/ New Delhi.

(2.) There is no dispute with regard to the fact that bail petitioner has lost his father late Sh. Budhia Ram, who left for heavenly abode on 10.9.2018. It is also not in dispute that bail petitioner is the sole son of above named deceased person and as such, he is required to remain present at his house for performing the last rites of his deceased father. Mr. Prince Chauhan, learned counsel representing the petitioner states that last rites of the deceased would be performed w.e.f. 16.9.2018 till 26.9.2018 and as such, bail petitioner be enlarged on bail for that period.

(3.) Mr. Anshul Bansal, learned counsel representing the respondentCBI, on the instructions of the investigating officer, who is present in Court, states that respondent CBI is not opposed to the aforesaid prayer, but bail petitioner may not be enlarged on bail for 10 days, rather he be permitted to participate in the function scheduled to be held on 26.9.2018 i.e. "Dharamshanti/Kriya".